Section 21 in The Maharashtra Universities Act, 1994
21. Director of Students Welfare.
(1)The Director of Students', Welfare shall be nominated by the Vice-Chancellor, from amongst the teachers. The emoluments, terms and conditions of service and powers and duties shall be as prescribed by the Ordinances. He shall work directly under the control of the Vice-Chancellor.(2)The Director shall hold office for a term of two years and shall be eligible for re-appointment.
